SANDEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, invoking Sec. 439 of the Code of Criminal Procedure, has approached this Court for grant of bail in case FIR No.31 of 2022, dtd. 3/10/2022, registered under Ss. 341, 363, 376 of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'), in Women Police Station, Chamba, District Chamba, Himachal Pradesh.

(2.) Status report stands filed. Record was also produced.

(3.) As per Status Report, FIR has been registered on 3/10/2022, on the basis of complaint filed by Puja Devi (mother of victim) in the Office of Superintendent of Police, Chamba, which was received in Women Police Station, Chamba, for registration of case.